Atul Singh Thakur vs Chhattisgarh Swami Vivekanand Technical University

S.K. Agnihotri, J.—Heard learned counsel for the parties.

At the very outset, learned counsel appearing for the petitioners submit that so far as the question of law involved in these petitions is concerned that has been settled by this Court in Ankit Agrawal v. Chhattisgarh Swami Vivekanand Technical University and others, W.P. (C) No. 1829 of 2010 (decided on 27.8.2010) which has been further confirmed by the Division Bench of this Court in Chhattisgarh Swami Vivekanand Technical University v. Ankit Agarwal & others, W.A. No. 356 of 2010 (decided on 18.10.2010). In these petitions also the petitioners made applications, but according to the learned counsel for the petitioners, the same was not accepted without making any observations. Thus, the respondent authorities may be directed to consider the cases of the present petitioners in view of the decision of this Court rendered in Ankit Agrawal.

Learned counsel appearing for the respondent University does not controvert the aforesaid submission made by the learned counsel appearing for the petitioners.

Accordingly, both the writ petitions are disposed of directing the respondent University to consider and decide the cases of the respective petitioners in accordance with ordinance No. 14 within a period of seven W.P. (C) No. 3415 of 2010, Decided on 18.11.2010 days from the date of making of appropriate applications by the petitioners, if so advised.